(3)Any such member, debenture holder or other person may-(a)make extracts from any register, index, or copy referred to in sub-section (1) without fee or additional fee, as the case may be; or(b)require a copy of any such register, index or copy or of any part thereof, on payment of [such sum as may be prescribed ] [ Substituted by Act 31 of 1988, Section 67, for " six annas" (w.e.f. 15.7.1988).]for every one hundred words or fractional part thereof required to be copied.
